Section 3 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018

[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 3 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018

3. "Aggregate Revenue Requirement" or "ARR"shall mean the annual revenue requirement comprising of allowable expenses and return on capital pertaining to the Generating Company, Transmission Licensee or Distribution Licensee, for recovery through tariff, in accordance with these Regulations;